JASBIR SINGH SODHI Vs. UOI

JUDGEMENT

(1.) This is a petition under Article 226/227 of the Constitution seeking setting aside/quashing of the Look Out Circular issued against the petitioner.

(2.) The petitioner, who is presently settled in Dubai, is wanted in a case of murder registered vide FIR No. 223/2004 at Police Station Vikas Puri under Sections 302/307/120B/34 of IPC. The grievance of the petitioner at the time of filing of this petition was that on account of Look Out Circular issued against him, his passport had been impounded and he was not being allowed by the authorities in Dubai to come to India, though he wanted to surrender before the competent court in Delhi.

(3.) Mr. O.P. Wadhwa, learned Counsel for the petitioner, informs that the proceedings initiated against the petitioner at Dubai have since been dropped on 29.12.2009 and now there is no restriction on the petitioner coming to India and his passport has also been released.